GOVT. OF A.P. Vs. M.NAGALAKSHMI

JUDGEMENT

(1.) The Writ Petition is filed against the orders passed in O.A.No.9780 of 2002 with C.A.No.153 of 2003, dtd. 15/9/2004 on the file of the A.P. Administrative Tribunal, Hyderabad (hereinafter referred to as "the Tribunal").

(2.) The parties are arrayed as mentioned in the Writ Petition.

(3.) The case of the State/petitioners is that Sri M.K.Viswanadham, who worked as Senior Accountant in the Treasuries and Account Department at Kurnool, the husband of the respondent herein while working as Senior Accountant at Srisailam, was put on as In-charge Sub-Treasury Officer at Srisailam. While working as Sub-Treasury Officer, he committed certain financial irregularities amounting to a loss of Rs.40,47,451.00 and before issuance of the charge memo, the employee was placed under suspension in the year 1997 and thereafter, Articles of Charges were framed vide charge memo dtd. 28/3/1998. Further the respondent's husband has not submitted his explanation to the charges and an Enquiry Officer was appointed to conduct the enquiry under A.P. Civil Services (CCA) Rules, 1991. The said Enquiry Officer issued notice to the charged officer, directing to appear for the enquiry and the charged officer in turn on 21/6/1999 submitted his explanation requesting to examine certain witnesses and thereafter not attended the enquiry.